LAWS(GJH)-2023-3-873

RAMESHBHAI BACHUBHAI SACHAPARA Vs. STATE OF GUJARAT

Decided On March 06, 2023
Rameshbhai Bachubhai Sachapara Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) Learned advocate Mr. Dhruv D. Desai for the petitioners, upon instructions states that the petitioners are desirous of making a representation to the respondents as well as they want to file an application for variation before the Bhavnagar Municipal Corporation as well as to the State of Gujarat and this Court may direct them to consider the same in accordance with law without considering the prayers made in this petition as the preliminary town planning scheme has already been sanctioned.

(3.) In view of above, if the petitioners make an application/representations to the Bhavnagar Municipal Corporation as well as State Government, both the authorities may consider the same and decide the same in accordance with law.